Section 9 in The Rajasthan Agricultural Pests and Diseases Act, 1951
9. Offences and penalties.
(1)Whoever removes any plant, earth soil, manure or other thing in contravention of the directions, contained in a notification issued under section 3, shall on conviction by a Magistrate be punishable with fine which may extend to Rs. 50/- or in default to simple imprisonment for a period not exceeding ten days.(2)Any occupier who fails to comply with a notice given under sub-section (1) of section 6 or with any order passed on appeal under sub-section (3) of section 6, shall on conviction by a Magistrate, be punishable with fine which may extend to Rs. 50/- or in default to simple imprisonment for a period not exceeding ten days.(3)Whoever having once been convicted of an offence under sub-section (1) or (2) of this section is again convicted of an offence under either of these subsections shall be punishable with fine which may extend to Rs. 250/- or in default to simple imprisonment not exceeding one month.
